Indian Kanoon - Search engine for Indian Law

Central Information Commission

Mrsurendra Kumar Gupta vs Gnctd on 23 May, 2015

                   CENTRAL INFORMATION COMMISSION
                     (Room No.315, B­Wing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi 110 066)



                     Prof. M. Sridhar Acharyulu (Madabhushi Sridhar)

                                            Information Commissioner


                                              CIC/SA/A/2015/000050




           Surendra Kumar Gupta vs. Sub Divisional Magistrate(Election)

                                            Important Dates and time taken:




   RTI:20­2­2014                          FA:11­4­14/8­5­14(27)                     Hearing:18.5.2015

   SA: 7­1­2015                           Disposed of with directions                  Decision: 23­05­2015




Parties Present: 


         The appellant is present. The Public Authority was represented by R.K.Sharma, 

  AERO,  Subhash, PIO and HC Joshi. 




 FACTS:

2.  Appellant through his RTI application had sought information regarding discrepancies in  payment of remuneration to master trainers in General Assembly Election 2013.   He wanted  to know whether there were any guidelines regarding the   remuneration to be paid to the  master   trainers,   etc.       PIO   replied   on   29.12.2014.   Being   unsatisfied,   appellant   filed   first  CIC/SA/A/2015/000050 Page 1 appeal.     FAA   by   his   order   dated   08.05.2014,   directed   the   SDM   (election)   to   provide  information to the appellant. Claiming non­compliance of FAA order, appellant approached  the Commission.   

DECISION: 

3.   Both the parties made their submissions.  The appellant submitted that he is a teacher  and during the General Elections,2013, the teachers are mostly drafted for election work.  On  the paper, the work appears for 3 or 4 days only, whereas they were asked to devote 2 1/2  months for the election work.  It is not the question of remuneration, but it is the question of  deprivation of  teaching hours to  the students  for more  than 21/2    months.    The appellant  wanted to know the exact basis of this requirement and also reasonable remuneration.   The  duties of most of the master trainers are also not specified  in their manuals and guidelines.  In this connection, the appellant has shown to the Commission the circulars from the Election  Commission   and   those   issued   by   the   Delhi   Government,     wherein   there   is   a  discrepancy/difference of Rs.18,000/­ between the remuneration paid to the Class­I officers  by   the   Delhi   Government   and   that   contained   in   the   guidelines   issued   by   the   Election  Commission.  

4.       The Commission having heard the submissions and perused the record, directs the  respondent   authority   to   evolve,   first   of   all,   manual/guidelines/duty   chart   for   the   Master  Trainers   and   others,   time   required   actually   for   the   election   work   and   the   remuneration  appropriate to their grade and work, and furnish the same to the appellant with a copy to the  Commission within one month from the date of receipt of this order.   The appeal is disposed  of accordingly.    

                                                                                     (M Sridhar Acharyulu)
                                                                                Information Commissioner

Authenticated true copy


CIC/SA/A/2015/000050                               Page 2
  (Babu Lal)
Deputy Registrar

Address of parties


   1. The PIO under the RTI Act, Govt. of Delhi

Sub Divisional Magistrate(Election), Old St. Stephens College Building, Kashmere gate,  Delhi­110006

2. Shri Surendra Kumar Gupta Lecturer, Department of Electronics Engineering Ambedkar Polytechnic, Shakarpur, Delhi­110092 CIC/SA/A/2015/000050 Page 3